JAI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER seeks work-charge status w.e.f. 1.1.1995 and release of pension on and w.e.f. 1.6.2005 with interest.

(2.) HEARD and gone through the record.

(3.) AS per the policy of the Government, the petitioner was to be given the work-charge status on the completion of 10 years, but he was given w.e.f. 1.1.1996, which was otherwise required to be given with effect from 1.1.1995. The respondents ignored the total man-days for the year 1985 with respect to two places one while he was daily wager in Sub-Division Buldwara and another when he was at Rewalsar in the same year in different Sub-Divisions.